SIVAGNANATHAMMAL Vs. SANKARAPANDIAN PILLAI

JUDGEMENT

(1.) The defendant in O.S. No. 113 of 1118 of the Court of the District Munsiff of Shencottah, one of the two surviving wives of the plaintiff, is the appellant before us. At the time of her marriage her husband's first wife was issueless and his second wife had died without issue. Subsequent to her marriage her husband had two sons by the first wife, quarrels commenced in the household and they culminated in Ext. I, a vituthalapathrom, dated 28.8.1103. Ext. I was executed by the plaintiff and Ext. B is its counterpart signed by the defendant and dated 29.8.1103.

(2.) The pleadings in the case are summarised as follows in paragraphs 1 to 3 of the judgment of the court below:

(3.) Under S.112 of the Indian Evidence Act, 1872: